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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(ii) in Gujarat High Court Rules, 1993

(ii)If the language is not known or understood by the deponent, the officer administering the oath or affirmation shall, where the deponent is represented by an advocate, require the said Advocate to certify in writing below the affidavit that the contents of the affidavit are interpreted to the deponent in a language known to him,